V PALANISAMY Vs. V SHANMUGAM

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India. The Civil Revision Petition is directed against an order passed by the Subordinate Court, Karur in I.A.No.102 of 2010 in O.S.No.255 of 2002. dated 18.08.2002. When the Civil Revision Petition came up on 29.06.2011, notice regarding admission was ordered. Pending the notice of motion, an interim stay was also granted. After notice, the contesting first respondent entered appearance through his counsel. Some of the respondents are yet to be served.

(2.) The facts leading to the case are as follows:-

(3.) At this stage, the first respondent, filed an I.A.No.102 of 2010 purported to be under Order 18 Rule 1 CPC seeking for a direction that it was the revision petitioner/first defendant should get into the witness box first and let in oral evidence to prove the alleged family arrangement. Thereafter, the plaintiff may give his rebuttal evidence.